Section 25(1) in Kitturu Development Authority Act, 2011
(1)Subject to the provisions of sub-section (2) the State Government, may by notification provide from such date as may be specified in the notification that the Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 (Karnataka Act 32 of 1974) shall apply to premises belonging to, vesting in, or leased by, the Authority as that Act applies in relation to public premises.
